The Superintendent Engineer And ... vs M. Vasudev S/O Anandachar
2022 Latest Caselaw 8587 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

       DATED THIS THE 10TH DAY OF JUNE 2022

                        BEFORE

 THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

               RSA No.200309/2019 (MON)


BETWEEN:

1.     THE SUPERINTENDENT ENGINEER
       TUNGHBHANDRA CANAL CONSTRUCTION,
       CIRCLE YERMARUS CAMP, TQ & DIST. RAICHUR.

2.     THE EXECUTIVE ENGINEER
       NO-V CANAL DIVISION,
       TQ & DIST: RAICHUR.
                                           ...APPELLANTS

(BY SRI.GOURISH S KHASHAMPUR, ADV. [ABSENT])
AND:

M. VASUDEV S/O ANANDACHAR
AGE: 55 YEARS, OCC: BUSINESS,
R/O KOTE, RAICHUR.
                                          ....RESPONDENT

      This Regular Second Appeal is filed under Section
100 of CPC, praying to allow the appeal by setting aside
the impugned judgment and decree passed by the Prl. Sr.
Civil Judge (Sr.Dn) Raichur in R.A.No.67/2016 dated
01.04.2017 and confirm the order passed by the I Addl.
Civil Judge in O.S.No.387/2011 dated 08.03.2016 and
dismiss the suit of the plaintiff/respondent.
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      This appeal coming on for Orders, this day, the Court
delivered the following:-

                       JUDGMENT

Learned counsel for the appellant called out,

absent. The office objections have not been complied.

In spite of imposition of costs of Rs.500/- as per order

dated 08.12.2021, till today the office objections were

not complied. Hence, the appeal stands dismissed for

non-compliance of office objections.

Sd/-

JUDGE

msr